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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(6)(ii) in Securities Contracts (Regulation) Rules, 1957

(ii)the designate partners of the 'limited liability partnership' are not disqualified from being members of a stock exchange under sub-rule (1) [except clause (b) and (f) thereof] or sub-rule (3) [except clause (a) and clause (f) thereof and the designated partners of the 'limited liability partnership' had not held the offices of Directors in any company or body corporate or partner in any firm or 'limited liability partnership', which had been a member of the stock exchange and had been declared defaulter or expelled by the stock exchange; and